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State of Gujarat - Section

Section 4 in Gujarat Panchayats (Amendment) Act, 1965

4. Amendment of section 22B of Guj. VI of 1962.- In section 22B of the principal Act, in clause (b) after the words "no chairman of a co-operative society" the words "which has failed to call its annual-general meeting within the period prescribed by law or" shall be inserted.